KOCHU VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 438 of the Code of Criminal Procedure.

(2.) Fourth accused in Crime No.1233/2015 of Sooranadu Police station registered under Sections 143, 147, 148, 452, 294(b), 323, 324, 427 and 149 of the Indian Penal Code, seeks pre -arrest bail.

(3.) The prosecution case is that, the de facto complainant questioned the accused consuming alcohol in front of their house and in connection with that incident, he was attacked by using weapons. 3. Heard the learned counsel for the petitioner and learned Public Prosecutor.